Mr. R. G. Chakraborty vs Mr. S. Ghosh
2021 Latest Caselaw 940 Tri

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                    HIGH COURT OF TRIPURA
                          AGARTALA
                          Crl. Rev. P. No.80 of 2016
For Petitioner(s)    :      Mr. R. G. Chakraborty, Adv.
For Respondent(s):          Mr. S. Ghosh, Addl. Public Prosecutor.

           THE HON'BLE MR. JUSTICE S. G. CHATTOPADHYAY

                                 ORDER

17/09/2021

Received the report from Krishnendu Chakravertty,

Superintendent of Police, Sepahijala District who has reported that

Chandan Roy, Son of Late Birendra Roy of North Charilam,

Puranbari has also died in a road traffic accident on 07.08.2019.

In this regard, Superintendent of Police has also annexed a copy

of the death certificate of said Chandan Roy along with a copy of

the FIR which was registered after the motor accident in which

said Chandan Roy died.

The report furnished by the Superintendent of Police,

Sepahijala District is accepted. Among the three petitioners,

Amulya Das and Chandan Roy have died. Therefore, heard Mr.

R.G. Chakraborty, learned counsel appearing for the convict

petitioner, Smt. Maranibala Das (Dey). Also heard Mr. S. Ghosh,

learned Addl. P.P representing the State respondents.

Judgment is reserved.

JUDGE

Dipankar